DIPAKBHAI DINESHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CORAM : MR. <DJG>J.B.PARDIWALA</DJG>, J. :- 1 Rule returnable forthwith. Ms. Thakore waives service of notice of rule for and on behalf of the respondents.

(2.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicant - original accused seeks to invoke the inherent powers of this Court, praying for quashing of the First Information Report dated 13th October 2015 registered with the Satellite Police Station, Ahmedabad bearing C. R. No.II­3130 of 2015 for the offence punishable under Section 26 of the Juvenile Justice (Care and Protection of Children) Act, 2000.

(3.) The case of the prosecution may be summarised as under :-